Ajay @ Chikku Bansbahadul Singh vs The State Of Maharashtra
2022 Latest Caselaw 1746 Bom

                                                                                            3.APEAL1311.2012.doc



                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION
                                         CRIMINAL APPEAL NO. 1311 OF 2012

                      Shri Ajay @ Chikku Bansbahadur Singh.                ... Appellant.
                      V/s.
                      The State of Maharashtra.                            ... Respondent.
                                                    -------------------
                      Mr. Bhupesh Samant, advocate appointed for appellant.
                      Ms. M.M. Deshmukh, APP for Respondent.
                      Mr. Sushan Mhatre, advocate appointed for appellant.
                                                   ---------------------
                                      CORAM : SMT. SADHANA S. JADHAV &
ARUNA S
TALWALKAR
                                              PRITHVIRAJ K. CHAVAN, JJ.

Digitally signed by ARUNA S DATE : FEBRUARY 21, 2022.

TALWALKAR Date: 2022.02.21 17:23:22 +0530

P.C.

1 A report is received from Central Prison, Nashik Road

which shows that the accused was arrested on 8/4/2007 in Crime No.

101 of 2007 registered at Kurla Police Station. By a Judgment and Order

dated 4/2/2011 he was convicted and was sent to Central Prison, Nashik

Road on 6/2/2011. He has undergone 10 years 8 months 25 days. He

was enlarged on parole on 17/5/2016, after which he has not returned to

the prison. Learned APP submitted that it is reported that he is

absconding.

                          Talwalkar                                                                    1 of 3
                                                              3.APEAL1311.2012.doc



2                On 22/11/2021, this Court had issued notice to the

appellant informing him that the advocate representing him was not

present in the court and therefore, a direction was given to him to engage

an advocate to espouse his cause or make it clear whether he wants a

legal aid.

3 It appears from the record that the appellant is original

resident of Sandora, Post- Raniganj, Taluka Raniganj, District Pratapgad,

Uttar Pradesh.

4 In view of this, issue non-bailable warrant against

appellant. Non-bailable warrant be executed through Kurla Police

Station. The police is directed to take help of Uttar Pradesh Police to

execute non-bailable warrant through Sandora and Raniganj Police

station and a notice be issued to the Superintendent of Police of District

Pratapgad. Non-bailable warrant be executed within 3 weeks.

5 The learned Counsel Mr. Bhupesh Samant submits that he

was appointed through legal aid and since 2017 he has been appointed as

Additional Government Prosecutor(Writ Cell) at Bombay Bench. He is

discharged from appearance. We request Counsel Mr. Sushan Mhatre to Talwalkar 2 of 3

3.APEAL1311.2012.doc

espouse the cause of the appellant in the present appeal. Office to

cooperate the learned Counsel so appointed to espouse the cause of the

appellant.

6               Stand over to 21/3/2022.




    (PRITHVIRAJ K. CHAVAN, J)        (SMT. SADHANA S. JADHAV, J)




    Talwalkar                                                       3 of 3